Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(5) in Uttar Pradesh Public Service (Tribunals) Act, 1976 (5)A person shall not be qualified for appointment as a judicial Member, unless he has held the post of District Judge, or any other post equivalent thereto.
